Delhi High Court - Orders
Vk Kaushik vs Distance Education Bureau & Ors on 7 March, 2024
Author: C.Hari Shankar
Bench: C. Hari Shankar
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5001/2016
VK KAUSHIK ..... Petitioner
Through: Mr. Tarang Gupta and Mr.
Kartikeya Sharma, Advocates
versus
DISTANCE EDUCATION BUREAU
& ORS ..... Respondents
Through: Mr. Anand Verma, Mr.
Apporva Pandey and Mr. Adyasha Nanda,
Advocates for R 3
Mr. Apoorv Kurup, CGSC with Ms. Nidhi
Mittal, Advocate for R2
Mr. Umesh Joshi, Advocate for R4
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 07.03.2024
1. It appears that the application of the NLU, Jodhpur for recognition of the Cyber Law Course has been rejected by the UGC and the decision in that regard has been communicated to the NLU, Jodhpur on 6 March 2024 at 3.30 p.m.
2. Mr. Anand Varma, learned counsel for the NLU Jodhpur submits that the NLU is intending to file a substantive writ petition challenging the said decision within a week and prays that the matter may, therefore, be relisted for 18 March 2024.
3. Mr. Gupta, learned counsel for the petitioner, submits that though it may be arguable as to whether the grant of prayers in this W.P.(C) 5001/2016 Page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/03/2024 at 22:53:03 writ petition are dependent on a substantive challenge to the decision of the UGC, nonetheless in view of request made by Mr. Verma, the matter may be renotified for 18 March 2024.
C.HARI SHANKAR, J MARCH 7, 2024/yg Click here to check corrigendum, if any W.P.(C) 5001/2016 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/03/2024 at 22:53:03